[Cites 0, Cited by 0]
[Entire Act]
Union of India - Section
Section 24 in Nidhi Rules, 2014
24. Penalty for non-compliance.
- If a company falling under rule 2 contravenes any of the provisions of the rules prescribed herein, the company and every officer of the company who is in default shall be punishable with fine which may extend to five thousand rupees, and where the contravention is a continuing one, with a further fine which may extend to five hundred rupees for every day after the first during which the contravention continues.Annexure| Form NDH-1 | ||
| Return of Statutory Compliances | ||
| (Pursuant to sub rule (2) of rule 5 of NidhiRules, 2014) | ||
| 1. | Corporate Identification Number (CIN) of Nidhi: | |
| 2. | (a) Name of the Nidhi: | |
| (b) Address of the registered office : | ||
| (c) E-mail id, if any: | ||
| (d) Phone Number: | ||
| 3. | (a) Number of subscribers to the Memorandum | |
| (b) Number of members admitted since date ofincorporation upto the end of the first financial year | ||
| (c) Number of persons who have ceased to bemembers upto the end of the first financial year | ||
| (d) Number of members as at the end of thefirst financial year | ||
| 4. | Whether the number of members as at the end ofthe first financial year is 200 or more | YesNo |
| 5. | If answer to Sl. No. 4 is No, whetherapplication for extension of time has been made to Registrar | YesNo |
| If yes, SRN of the application | ||
| 6. | Paid up equity share capital Free reserves | --------------- |
| Less: Accumulated Losses Other intangibleassets (give breakup) | ||
| --------------- | ||
| Net Owned Funds | ||
| --------------- | ||
| 7. | Unencumbered Term Deposits | |
| (See rule 14) | ||
| (a) (i) deposit(s) in scheduled commercialBanks (in Rs) | ||
| (ii) Deposits in Post Office (in Rs) | ||
| --------------- | ||
| Total unencumbered term deposits | ||
| --------------- | ||
| (b) deposits outstanding at the close ofbusiness on the last working day of the second preceding month: | ||
| (c) Percentage of (a)/(b): | ||
| 8. | Ratio of Net Owned Funds to Deposits: | |
| Verification | ||
| I am authorised by the Board of Directors ofthe Company vide resolution no............. dated...............to sign this form and declare that all the requirements ofCompanies Act, 2013 (18 of 2013) and the rules made thereunderin respect of the subject matter of this form and mattersincidental thereto have been complied with. I also declare thatall the information given herein above is true, correct andcomplete including the attachments to this form and nothingmaterial has been suppressed. It is hereby further certifiedthat the professional ( Name and Type i.e. C.A/CS/CWA/ to Given)certifying this form has been duly engaged for this purpose. | ||
| To be digitally signed by | ||
| Designation (to be given) | ||
| DIN of the person signing the form | ||
| Certificate by practicing professional | ||
| I declare that I have been duly engaged for thepurpose of certification of this form. It is hereby certifiedthat I have gone through the provisions of the Companies Act,2013 (18 of 2013) and rules thereunder for the subject matter ofthis form and matters incidental thereto and I have verified theabove particulars (including attachment(s)) from the originalrecords maintained by the Company (name of Nidhi) which issubject matter of this form and found them to be true, correctand complete and no information material to this form has beensuppressed. I further certify that; | ||
| a. The said records have been properlyprepared, signed by the required officers of the Company andmaintained as per the relevant provisions of the Companies Act,2013 (18 of 2013) and were found to be in order; | ||
| b. All the required attachments have beencompletely and legibly attached to this form; | ||
| Signature | ||
| Chartered Accountant/Cost Accountant/CompanySecretary in practice whether Associate or Fellow | ||
| Membership No. and also CP No. | ||
| Note: | ||
| This eform has been taken on file maintained bythe Registrar of companies through electronic mode and on thebasis of statement of correctness given by the filing company.Attention is also drawn to provisions of section 448 of the Actwhich provide for punishment for false statement andcertification. |
| Form NDH-2 | ||
| Application for extension of Time | ||
| (Pursuant to sub-rule (3) of rule 5 of NidhiRules, 2014) | ||
| The Regional Director | ||
| Ministry of Corporate Affairs, | ||
| (respective jurisdiction) | ||
| 1. | Corporate Identification Number (CIN) of Nidhi: | |
| 2. | (a) Name of the Nidhi: | |
| (b) Address of the registered office : | ||
| (c) E-mail id, if any: | ||
| (d) Phone Number: | ||
| 3. | Date of Incorporation : | |
| 4. | Application filed for : extension of time forcomplying with rule | |
| 5(1)(a) | ||
| 5(1)(d) | ||
| 5. | Position as at the end of the previousfinancial year | |
| (based on audited financial statement) | ||
| (a) Number of members | ||
| (b) Ratio of Net Owned Funds to Deposits | ||
| 6. | Period for which extension is sought forcomplying with the requirement of | |
| (a) Rule 5(1)(a) or | ||
| (b) Rule 5(1)(d) or | ||
| (c) Both (a) & (b) above | ||
| 7. | Reasons for not complying with the requirementsof rule 5(1)(a) and/or rule 5(1)(d) | |
| 8. | Details of application( in brief) | |
| (Box to be provided) | ||
| --------------------------------------------------------------------------------------------------------------- | ||
| Verification | ||
| I am authorized by the Board of Directors ofthe Company vide resolution no............. dated...............to sign this form and declare that all the requirements ofCompanies Act, 2013 (18 of 2013) and the rules made thereunderin respect of the subject matter of this form and mattersincidental thereto have been complied with. I also declare thatall the information given herein above is true, correct andcomplete including the attachments to this form and nothingmaterial has been suppressed. | ||
| To be digitally signed by | ||
| Designation (to be given) | ||
| DIN of the person signing the form | ||
| Attachments: | ||
| 1. Board resolution | ||
| 2. Detailed application | ||
| 3. Audited financial statements( lastavailable) | ||
| 4. Reasons and justification for theapplication | ||
| Note: | ||
| Attention is also drawn to provisions ofsection 448 which provide for punishment for false statement andcertification. | ||
| For office use only: E-form Service RequestNumber (SRN).................. E-form filing date.... | ||
| Digital signature of the authorising officer | ||
| This e-form is hereby approved/rejected | {| | |
| Form NDH-3 | ||||
| (Pursuant to rule 21 of Nidhi Rules, 2014) | ||||
| Half Yearly Return | ||||
| (All information shall be furnished for thehalf year ended 30th September and 31st March of every year;wherever space is not sufficient, separate sheet containing therequired details shall be attached) | ||||
| ---------------------------------------------------------------------------------------------------------------------- | ||||
| 1. | Name of the Nidhi | |||
| 2. | CIN | |||
| 3. | Registered office | |||
| 4. | Branch details | |||
| (i) Total Number of branches | ||||
| (ii) Names and addresses of branches within thedistrict | ||||
| (iii) Names and addresses of branches outsidethe District, if any | ||||
| (iv) Number of branches opened during the halfyear and their addresses | ||||
| (v) Number of branches closed during the halfyear and their addresses | ||||
| 5. | Membership | |||
| (a) Total number of members at the beginning ofthe half-year | ||||
| (b) Number of persons admitted as membersduring the half year | ||||
| (c) Number of persons who have ceased to bemembers during the half year | ||||
| (d) Total number of members at the end of thehalf year | ||||
| 6. | Deposits (Amount in Rs) | |||
| {| | ||||
| Nature ofdeposits | Balance of deposits at the beginning of the halfyear | Received during the half year | Repaid during the half year | Balance of deposits at the end of the half year |
| Fixed Deposit | ||||
| Recurring Deposit | ||||
| Savings Deposit | ||||
| Cumulative Deposit | ||||
| Others, if any (specify) | ||||
| Total |
| Nature of Loans | Balance of Loan at the beginning of the half year | Disbursed during the half year | Realized during the half year | Balance of Loans at the end of the half year |
| Loans against immovable property | ||||
| Loans against Jewels | ||||
| Loans against Deposits | ||||
| Other loans, if any (specify security) | ||||
| Loans to employees | ||||
| Total |
| At the beginning of the half year | Filed during the half year | Disposed off during the half year | Outstanding at the end of the half year | |||||
| No: of cases | Amount (Rs) | No: of cases | Amount (Rs) | No: of cases | Amount (Rs) | No: of cases | Amount (Rs) | |
| Suit filed accounts |